Section 49(2) in Jammu and Kashmir Wakafs Act, 2001
(2)Where the erection or work has not been completed, the Chairman, Tehsil Committee may by the same order or by a separate order, whether made at the time of the issue of the notice under the proviso to sub-section (1) or at any other time, direct the person at whose instance the erection or work has been commenced, or is being carried on to stop the erection or work until the expiry of period within which an appeal against the order of demolition, if made may be preferred under section 53 of the Act.
